SAPAM SANAJAOBA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Juno Rahman, learned counsel appearing for the petitioners and Mr. Athouba, learned G.A. appearing for the respondents.

(2.) Prayer in the writ petition reads as follows :

(3.) This writ petition has been filed for issuance of a writ in the nature of mandamus/certiorari or any other writs/orders/directions, directing the respondents to release un-paid salaries/back wages from April 2013 to December 2013, January 2014 to March 2014 and October 2014 to January 2015, 16 (sixteen) months in total.